DIGMBER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer is for grant of regular bail in FIR No.506 dtd. 21/11/2022 registered for offences punishable under Sec. 379-B, 201, 411, 34 of IPC registered at Police Station Taraori, District Karnal, (Haryana).

(2.) As per the contents of the FIR, it has been alleged as under:-

(3.) Custody certificate has been produced. Petitioner has undergone actual custody of 1 year 5 months and 5 days and has no prior antecedents. Counsel for the petitioner submits that the complainant is not coming forth to support the prosecution and the trial is getting delayed. Trial Court has summoned the complainant through bailable and non-bailable warrants, however, he opted to evade the process.